LexSection 34 — Issue of duplicate certificates.
The National Commission for Allied and Healthcare Professions Act, 2021
34. Issue of duplicate certificates. —Where it is shown to the satisfaction of the Secretary of the State Council that a certificate of registration or a certificate of renewal has been lost or destroyed, the State Council may, on payment of such fee, issue a duplicate certificate in such form as may be prescribed by the State Government.Open in Lexace · Ask the AI about this section